JAGRAM SINGH Vs. VIITH ADDL DITRICT

JUDGEMENT

(1.) Heard Sri Satya Prakash, learned counsel for petitioner and Sri Rajesh Ji Verma for respondents.

(2.) This writ petition under Article 227/226 of the Constitution of India is directed against the order dated 17.1.1995 (Annexure 6 to writ petition) passed by 2nd Addl. Civil Judge, District Kanpur Dehat directing for transposition of defendant no. 2 as plaintiff and to permit him to continue with Original Suit No. 162 of 1990 which stood settled otherwise due to compromise between plaintiff and defendant no. 1 and the order dated 8.11.1996 passed by 8th Addl. District Judge, Kanpur Dehat rejecting revision of petitioners against the aforesaid order.

(3.) One Maharaj Singh son of Kalika Singh, respondent no. 4, and Late Vakil Singh i.e. father of respondents 5 and 6 filed two suits for cancellation of sale deeds dated 5.11.1988 and 14.6.1988 and for grant of permanent injunction restraining the defendant-petitioners or their agents from disturbing the possession of plaintiffs. The two suits were registered as Original Suits No. 162 of 1990 and 163 of 1990. Both the suits were consolidated by the Trial Court vide order dated 2.2.1994 and Original Suit No. 162 of 1990 was made leading case.